246. Competent authorities to sanction interviews.
(1)Interviews in respect of the following categories of prisoners shall be permitted only with the prior sanction of the Superintendent:-(a)Class I convicted prisoners and class I undertrials;(b)Prisoners and under-trials of political background, irrespective of the class in which they are placed;(c)Notorious and dangerous convicts, irrespective of their term of sentence and class;(d)Notorious and dangerous under-trials; and(e)Prisoners sentenced to death.(2)The interviews of the following categories of prisoners shall be permitted in prisons, where there is a Assistant Superintendent, with the prior sanction of the Assistant Superintendent, and in other cases with the prior sanction of the Jailor: -(a)Class II convicted prisoners whose unexpired sentence is more than 10 years.(b)Class II under-trials.(3)Interviews to prisoners not falling in any of the categories mentioned in sub-rule (1) or sub-rule (2) shall be permitted with the prior sanction of the Jailor.(4)In prisons, where the Jailor acts as a Superintendent also, interviews of all prisoners shall be subject to the provisions of these rules, be arranged, with the prior sanction of the Jailor-cum-Superintendent.
